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[Cites 0, Cited by 18] [Section 57] [Entire Act]

Union of India - Subsection

Section 57(2) in The Indian Stamp Act, 1899

(2)Every such case shall be decided by not less than three Judges of the High Court [* * *] [The words "Chief Court or Judicial Commissioner's Court" omitted by A.O.1950.] to which it is referred, and in case of difference the opinion of the majority shall prevail